KARMYOGI SWARGIYA DR. SHIVAJIRAO PATIL NILANGEKAR TALUKA EKSANGH KRUTI SAMITI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally, with the consent of the parties.

(2.) The petitioners claim to raise an issue in public interest, to challenge Government Resolution dtd. 18/7/2023, whereby an Additional Tahsildar has been appointed at Kasar Shirsi in Taluka - Nilanga, District - Latur and office of the said Additional Tahsildar, has been established at Kasar Shirsi.

(3.) The petitioners claim that the aforesaid Government Resolution violates the mandate of sec. 4 of the Maharashtra Land Revenue Code, 1966 (hereinafter referred to as 'the M.L.R. Code') as also the law laid down by Division Benches of this Court in Public Interest Litigation No. 72 of 2013 (Dr. Avinash Ramkrishna Kashiwar and others Vs. The State of Maharashtra and others) and Public Interest Litigation No. 114 of 2024 with connected petitions (Santosh Suresh Patil Vs. The State of Maharashtra and others)